Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Haryana - Subsection Section 63(c) in Punjab Jail Manual (c)possesses sufficient knowledge of the Prisons Act, Prisoners Act, Code of Criminal Procedure and other laws to enable him to efficiently discharge the magisterial and other functions appertaining to the officer in charge of a jail.
